Section 3(19a) in The Karnataka General Clauses Act, 1899
(19a)[ "Karnataka Act" shall mean an Act of the Legislature of the State of Karnataka passed under the Constitution after 1st November, 1973 and shall include,- [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973](i)an Act of the Legislature of the State of Mysore passed under the Constitution after 1st November 1956;(ii)the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899);(iii)the Karnataka High Court Act, 1884 (Karnataka Act I of 1884);
